MR. M.L. KRUPAL (HUF),SOMWARPET vs. ITO, MADIKERI

ITA 584/BANG/2011Status: DisposedITAT Bangalore26 May 2015AY 2006-072 pages

AI SummaryRemanded

What did the Tribunal hold?

The tribunal's decision remains as per the original order dated 18/07/2014. The corrigendum only rectifies errors in the cause title and paragraph 3 of the original order.

What were the facts?

This document is a corrigendum to a previous ITAT order dated 18/07/2014 concerning ITA Nos. 584 & 642/Bang/2011. It corrects typographical errors in the assessment year and a date within the original judgment.

What were the issues?

The core issues of the original appeal are not detailed here, as this is a corrigendum. The immediate issue addressed is the correction of factual errors in the previous order.

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER and SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER M.L.Krupal (HUF), Prop. M/s.Associated Coffee, BLV Complex, SOMWARPET 571236 Kodagu District. … Appellant Vs. Income-tax Officer, Ward 1, Madikeri. … Respondent AND Income-tax Officer, Ward 1, Madikeri. … Prop. M/s.Associated Coffee, BLV Complex, SOMWARPET 571236 Kodagu District. … Respondent

CORRIGENDUN READ “2006-07” IN STEAD OF “2008-09” in the cause title of the Tribunal order dated 18/07/2014 in ITA Nos.584 & 642/Bang/2011. READ “07/10/2008” INSTEAD OF “71/8/2008” appearing 10th line of para. 3 of the Tribunal order dated 18/07/2014 in ITA Nos.584 & 642/Bang/2011. (Abraham P George) JUDICIAL MEMBER Bangalore: Dated : 26th May, 2015. eksrinivasulu Copy to:

ITA Nos.584 & 642/Bang/2011 M.L.Krupal (HUF) Copy to :

Appellant

Respondent

CIT

CIT(A)

DR, ITAT, Bangalore.

Guard file By order

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